Section 282(2) in Arunachal Pradesh Municipal Act, 2007
(2)If it appears to the Chief Municipal Executive Officer/ Municipal Executive Officer that immediate action is necessary for public safety, he may, without notice as aforesaid cause such tree, shrub or hedge to be removed from the land and the expenses thereof shall be paid by the owner or the occupier of such land.B. Regulation of public bathing, washing etc.
